Jatinder Pahwa vs Municipal Corporation Of Delhi
2023 Latest Caselaw 2199 Del

                                           Neutral Citation Number 2023:DHC:3456



                          $~69
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                   Judgment delivered on: 18.05.2023
                          +       CM(M) 843/2023
                                  JATINDER PAHWA                                  ..... Petitioner


                                                     versus

                                  MUNICIPAL CORPORATION OF DELHI                   ..... Respondent

                          Advocates who appeared in this case:

                          For the Petitioner          :       Mr. Rajesh Yadav, Senior Advocate
                                                              with Mr. Nishant Anand and Ms.
                                                              Gugun Bansal, Advocates.

                          For the Respondent          :       Ms. Jagrati Singh, Standing Counsel
                                                              for MCD.

                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                     JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL)

[ The proceeding has been conducted through Hybrid mode ] CM APPL. 26346/2023 (for exemption)

1. Exemption is allowed, subject to all just exceptions.

2. The application stands disposed of. CM APPL. 26347/2023 (for exemption from filing entire Trial Court Record)

3. This is an application seeking exemption from filing the entire Trial Court Record.

Signature Not Verified Digitally Signed

Signing Date:18.05.2023 19:32:26 Neutral Citation Number 2023:DHC:3456

4. Exemption is allowed, subject to all just exceptions.

5. The application stands disposed of. CM(M) 843/2023 & CM APPL. 26345/2023 (for stay)

6. In view of the order passed in CM(M) 843/2023, Mr. Rajesh Yadav, learned Senior Counsel, on instructions, does not press the present petition, however, submits that in case it is deemed fit, the learned ATMCD be also directed to consider the stay application in Appeal No. 287/2023 along with Appeal No. 286/2023.

7. The present petition along with pending application is disposed of in view of the above directions with no order as to costs.

8. Order Dasti under the signatures of the Court Master.

TUSHAR RAO GEDELA, J.

MAY 18, 2023/nd

Signature Not Verified Digitally Signed

Signing Date:18.05.2023 19:32:26